(1.) HEARD counsel for the parties.
(2.) ADMIT .
(3.) AS short question is involved, appeals are heard forthwith for final disposal by consent.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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